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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(zb) in The Uttarakhand Police Act, 2007

(zb)“Victim means a victim of crime who, individually or collectively, have suffered criminal harm, including physical or mental injury, emotional suffering, economic loss or substantial impairment of their fundamental rights, and includes acts or omissions that are in violation of laws operative within Uttarakhand;